- (1.) The writ petitioner, a practising advocate of this Court and appearing in person, is aggrieved by the notice dated April 8. 2005 issued by the disciplinary committee of Bar Council of West Bengal. By it the committee notified to the petitioner that it would hold a meeting on April 20, 2005 to enquire into and dispose of Case No. 20 of 2002.
(2.) Facts of the case are these. In a case filed by the fourth respondent under section 144 of the Code of Criminal Procedure. 1973 the fifth respondent was an opposite party. Feeling aggrieved by an order dated April 10, 2002 made in that case by the executive magistrate, the fifth respondent, engaging the petitioner as his advocate-on-record, took out a criminal revision application before this Court; it was disposed of by Debi Prasad Sengupta, J. on May 7, 2002. The petitioner communicated the gist of the order to the executive magistrate, who, by order dated May 8, 2002, disposed of the case.
(3.) Feeling aggrieved, the fourth respondent then took out a criminal revision application before this Court. This time also the fifth respondent engaged the petitioner as his advocate-on-record. The application of the fourth respondent was also heard by Debi Prasad Sengupta, J. His Lordship disposed of it by order dated May 21, 2002 holding, inter alia, that the petitioner had deliberately made a wrong communication of the order dated May 7, 2002 to the executive magistrate; and that the order communicated by the petitioner had never been made.;